Section 45 in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Rules, 1965
45. Validity of sanctioned plans [Sections 8 and 25(2)(f)].
- If a building is not completed within two years of the date of permission, the permission will be deemed to have lapsed with respect to that portion of the building which has not been completed. In regard to the incomplete portion a fresh application shall be submitted in accordance with rule 39 :[Provided that multi-storeyed buildings (more than four storeyed or fifteen meters in height as the case may be) may be completed within five years of the date of permission or as may be specified by the Director, whichever is less.] [Proviso added vide Notification No. 5DP-94/3021 dated 23.3.1994.]
